LAWS(J&K)-2024-1-6

MISRA Vs. UT OF JK

Decided On January 30, 2024
MISRA Appellant
V/S
Ut Of Jk Respondents

JUDGEMENT

(1.) The present petition has been filed by the petitioners herein who are aggrieved by the order dtd. 4/10/2023 passed by the Financial Commissioner J&K Revenue, which rejected the recommendations/reference of the Additional Commissioner, Kashmir dtd. 31/7/2023, by which the Tehsildar, Beerwah Budgam was directed to carry out mutation proceedings by taking into consideration the case of the petitioners herein.

(2.) The brief facts of this case are as follows:-

(3.) The Financial Commissioner vide his order dtd. 12/8/1998, had directed the respondent No.2-Tehsildar to attest the mutation afresh after hearing all the parties concerned. It is relevant to mention here that the mutation order dtd. 3/12/1991 was set aside by the appellate authority when challenged by the daughters of the original estate holder and thereafter upheld in revision by the Financial Commissioner Revenue on the ground violation of natural justice, as the daughters of the estate holder were not heard in the proceedings before the Tehsildar in mutation proceedings No. 265.